HITESH MEHTA Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) LOOKING to the controversy involved in this case, Writ Petn. Nos. 3464 of 2011, 3466 of 2011, 3468 of 2011, 3471 of 2011, 3472 of 2011, 3473 of 2011, 3488 of 2011, 3490 of 2011, 3492 of 2011, 3493 of 2011 and 3494 of 2011 are being decided by this common order. For convenience, facts are taken from Writ Petn. No. 3464 of 2011. It is stated at the Bar that in all the cases, order is identical in nature.

(2.) THE petitioner has sought the following reliefs :

(3.) SHRI Sanjay Lal, learned counsel for the respondents submitted that a period of three months be allowed to respondent No. 3 to decide the appeal and also the stay application.